M GEETHA Vs. STATE OF TAMIL NADU, REP BY SECRETARY, PROHIBITION AND EXCISE DEPT AND DISTRICT MAGISTRATE AND DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner herein challenges the impugned order of detention, dated 22.12.2005, detaining her husband as 'Boot-Legger' as contemplated under the Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders, Slum Grabbers and Video Pirates Act, 1982 (Tamil Nadu Act 14 of 1982).

(2.) Heard learned Counsel for the petitioner as well as learned Government Advocate for the respondents.

(3.) At the foremost, learned Counsel for the petitioner submitted that there was delay in disposal of the representation of the detenu, which vitiates the ultimate order of detention. In respect of the same, learned Government Advocate has produced the particulars, which show that the representation of the detenu, dated Nil was received by the Government on 23.01.2006 and remarks were called for on the same day. The particulars of the Collectorate show that the intimation was received from the Government on 28.01.2006 and remarks were, in turn, called for from the Sponsoring Authority on 30.01.2006, however, the same were received from the Sponsoring Authority only on 07.02.2006, sent to the Government on 10.02.2006 and the s ame was received by it on the same day. The File was submitted on 10.02.2006 and the same was dealt with by the Under Secretary and the Deputy Secretary on 1 3.02.2006. Finally, the Minister for Prohibition and Excise passed orders on 13.02.2006. The rejection letter was prepared on 17.02.200 6 and sent to the Prison on 20.02.2006 and was served on the detenue on 22.02.2006.